Himachal Pradesh High Court
S.S. Kuthlehria vs State Of Himachal Pradesh on 6 July, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Ex. Petition No.4019 of 2013 a/w
Ex. Petition No.14 of 2014
Date of decision: 06.07.2015
.
1. Ex. Petition No.4019 of 2013
S.S. Kuthlehria .....Petitioner
Versus
State of Himachal Pradesh .....Respondent
2. Ex. Petition No.14 of 2014
Rajinder Kumar .....Petitioner
Versus
State of H. P. & another .....Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Whether approved for reporting?
For the petitioner(s): Mr. Dilip Sharma, Senior Advocate with
Ms. Nishi Goel, Advocate.
For the respondents: Mr.Shrawan Dogra, Advocate General,
with Mr.Anup Rattan and Mr.Romesh
Verma, Additional Advocate Generals,
with Mr. J.K. Verma Deputy Advocate
General, for the respondent No.1 in both
the petitions.
Mr. D.K. Khanna, Advocate, for
respondent No.2 in Ex. Pet. No.14 of
2014
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
[ Ms.Nishi Goel, learned counsel for the petitioner(s), stated at the Bar that she may be permitted to ::: Downloaded on - 15/04/2017 18:30:39 :::HCHP 2 withdraw these execution petitions. Her statement is taken on record.
2. Accordingly, the execution petitions are .
dismissed as withdrawn.
( Mansoor Ahmad Mir )
Chief Justice
July 6, 2015 ( Tarlok Singh Chauhan )
(tilak/vt) Judge
r to
::: Downloaded on - 15/04/2017 18:30:39 :::HCHP